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Shivaraj vs A. Rangaswamy on 3 December, 2021

Bench: Hemant Gupta, V. Ramasubramanian

     ITEM NO.14                Court 11 (Video Conferencing)           SECTION IV-A

                               S U P R E M E C O U R T O F     I N D I A
                                       RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No. 26705/2021

     (Arising out of impugned final judgment and order dated 26-07-2019
     in MFA No. 8499/2018 05-08-2021 in RP No. 331/2019 passed by the
     High Court of Karnataka at Bengaluru)

     SHIVARAJ & ANR.                                                Petitioner(s)

                                                VERSUS

     A. RANGASWAMY                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.151220/2021-CONDONATION OF DELAY
     IN FILING and IA No.151223/2021-EXEMPTION FROM FILING O.T. )

     Date : 03-12-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE HEMANT GUPTA
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN


     For Petitioner(s)             Mr. Sharath S. Gowda, Adv.
                                   Mr. Ashwin Kumar D.A., Adv.
                                   Ms. Surbhi Mehta, AOR

     For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Learned counsel for the petitioners inter alia contends that after the acquisition was set aside, the plaintiff has not purchased any part of land which was once acquired. Therefore, he cannot claim any right on the basis of allotment by a Society in his favour prior to setting aside of acquisition.

Delay condoned.

Issue notice, returnable within six weeks.

In the meantime, status quo shall be maintained.

     (RAJNI MUKHI)                                                (RENU BALA GAMBHIR)
     COURT MASTER (SH)                                            COURT MASTER (NSH)